Nalini Prava Behera vs State Of Odisha
2026 Latest Caselaw 2958 Ori

Orissa High Court

Nalini Prava Behera vs State Of Odisha on 26 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No. 3068 of 2022
            1. Nalini Prava Behera
            2. Mr. Bhabasis Mohapatra                 ....            Petitioners

                                            Mr. Srinibash Satapathy, Advocate
                                          -versus-
            1. State of Odisha
            2. Mr. Mahefuj Alam                       ....      Opposite Parties

                                                       Mr. Saroj Kumar Rout,
                                                  Additional Standing Counsel
                                                    (For Opposite Party No.1)
                                            Mr. Sapan Kumar Lenka, Advocate
                                                    (For Opposite Party No.2)

            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

26.03.2026 Order No.

05. (Through hybrid mode)

1. Mr. S. Satapathy, learned counsel for the Petitioners files a memo along with the death certificate of Smt. Nalini Prava Behera (Petitioner No.1) which indicates that she has expired on 13.10.2025. The said memo is taken on record.

2. Mr. S.K. Lenka, learned counsel submits that he has instruction to appear on behalf of Opposite Party No.2 and shall file the Vakalatnama in course of the day before the Registry.

3. Both the learned counsel submit that Petitioner No.2 and Opposite Party No.2 are present in Court and identifying them.

4. Both of them submit that the dispute has been settled between them pursuant to the compromise agreement between the

Petitioners and Opposite Party No.2 which has been filed as Annexure-2 to the CRLMC.

5. The presence of Petitioner No.2 and Opposite Party No.2 is not necessary on the next date but they shall file an affidavit/joint affidavit regarding settlement of the dispute and that Opposite Party No.2 has no further claim on the Petitioner and has no objection if the proceeding in CT Case No.386 of 2021, arising out of Sahadevkhunta PS Case No.148 of 2021 pending in the court of the learned SDJM, Baleswar is quashed.

6. Mr. S.K. Rout, learned Additional Standing Counsel is also directed to obtain instruction from the IIC, Sahadevkhunta Police Station whether the parties have settled the dispute amicably.

7. List this case on 31.03.2026.

(Savitri Ratho) Judge RKS